Section 32 in Calcutta High Court Contempt of Courts Rules, 1975
32.
(1)Fines imposed by any Judge or Bench of the Appellate Side or the Original Side shall, unless the Court directs otherwise, be deposited with the Registrar, Appellate Side or Original Side as the case may be.(2)Fine imposed upon a contemner if Not deposited may be realised in accordance with the procedure prescribed by section 421 of the Code of Criminal Procedure, 1973 (Act 2 of 1974).
